ARAVIND.B.T. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') for issuing a direction to conduct re-investigation of the case which is registered as Crime No.1310/2018 of the Museum police station, by the Crime Branch wing of the police.

(2.) The petitioner is the accused in the aforesaid case registered under Sections 279 and 304A I.P.C. The prosecution case is that on 07.11.2018, he drove the car KL-01-BH 3001 through Palayam ? Pattom road in a manner so rash and negligent as to endanger human life and at about 07.20 hours, when the car reached the road near Muscat Hotel, it hit on the scooter driven by one Vinod Kumar causing fatal injuries to him. Vinod Kumar died on the same day in the hospital.

(3.) After completing the investigation of the case, the Sub Inspector of Police, Museum police station filed chargesheet against the petitioner in the competent court for the offences mentioned above.